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[Cites 0, Cited by 5] [Section 10(4)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4)(i) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(i)against any tenant who is engaged in employment or class of employment notified by the Government as an essential service for the purpose of this sub-section, unless the landlord is himself engaged in any employment or class of employment which has been so notified, or